Report No. 17
Sections 5 and 6.- For sections 5 and 6 of the principal Act, the following sections shall be substituted, namely:-
"5. Creation of trust.-Subject to the provisions of section 6, a trust is created when the author of the trust indicates with reasonable certainty by any words or acts-
(a) an intention on his part to create thereby a trust;
(b) the purpose of the trust;
(c) the beneficiary; and
(d) the trust-property.
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